Section 35(6) in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017
(6)The Rent Court may exercise the powers of a Judicial Magistrate of First Class for the recovery of the fine under the provisions of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) and the Rent Court shall be deemed to be a Magistrate under the said Code for the purposes of such recovery.
